GEETA Vs. HIRALAL

JUDGEMENT

(1.) This appeal for enhancement is directed against the award dated 22.7.2001 passed by the M.A.C.T., Ratlam in Claim Case No. 10 of 1999.

(2.) For death of Vijaykant Dube, Asstt. Professor in Government College, in a road accident, the appellants filed claim petition claiming compensation from respondents.

(3.) Facts necessary for disposal of this appeal are that on 12.10.1998, deceased was travelling in a bus bearing registration No. MP 14-H 0830. While he was going from Jaora to Mandsaur near Mandsaur Circuit House, a truck bearing No. MP 13-E 0947 came from opposite direction and dashed against bus, thus accident was caused by respondent No. 1 on account of his rash and negligent driving of truck. At the time of accident truck was belonging to respondent No. 2 and was insured with respondent No. 3.